REGENT COMPUTRONICS PVT. LTD.

INDERJIT SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

STATE OF HARYANA VS. MEHAL SINGH AND OTHERS [REFERRED TO]
JAPANI SAHOO VS. CHANDRA SEKHAR MOHANTY [REFERRED TO]
SANJAY KUMAR KEDIA ALIAS SNAJAY KEDIA VS. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU [REFERRED TO]
ASHOK SADARANGANI VS. UNION OF INDIA [REFERRED TO]
TAJ SINGH VS. STATE DELHI ADMINISTRATION [REFERRED TO]
KISHAN LAL VS. STATE [REFERRED TO]
JANTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
SAYED MOHD. AHMED KAZMI VS. STATE, GNCTD [REFERRED TO]
ABDUL AZEEZ P V VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]

JUDGEMENT

(1.) THIS order shall dispose of CRM -M -1753 -2015, titled 'Inderjit Singh and another vs. State of Punjab', CRM -M -2749 -2015, titled 'Amandeep Singh vs. State of Punjab', and CRM -M -6191 -2015, titled, 'Mangal Singh vs. State of Punjab', as common questions of fact and law are involved in all these petitions.

(2.) BEFORE proceeding, further, a brief reference to the facts is necessary which are being given in a tabular form as under: <FRM>JUDGEMENT_207_LAWS(P&H)5_2015.htm</FRM>

(3.) I have heard learned counsel for the parties and perused the record.

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INDERJIT SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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